Section 1(36) in The Orissa Reduction and Remissions of Court-fees Order, 1943
(36)to remit the fees chargeable (a) on copies of judgement, decrees or order passed on claims preferred under the Madras Hereditary Village Offices, Act, 1895 (Madras Act III of 1895), and (b) on applications filed by either party in the Courts of trial of suits or appeals or in the course of execution of decrees under the said Act;
